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Report No. 10 116. Section 50.- This section has also been retained with verbal changes making it applicable to cases of acquisition for 'other person'1. We have also provided that in proceedings under this Act for fixing or determining compensation, the local authority or company or other person concerned may appear and represent the case before the Collector, or appear and adduce evidence before the Court, as the case may be. The proviso to sub-section (2), disentitling the local authority or company from demanding a reference, has been omitted. 1. Vide section 36, App I.    |
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